RAMJI LAL JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant is an Ex-Serviceman, who retired from defence services on 31/1/2017. He applied for the post of Police Constable in the Rajasthan Police on 25/5/2018, but his candidature was rejected in light of Rule 24(4) of the Rajasthan Police Subordinate Service Rules, 1989, on the ground that since he had more than two children after 1/6/2002, he stood disqualified for Public employment under the State, as per the Rajasthan Various Service (Amendment) Rules, 2001 (for short, 'the 2001 Rules'), which, inter alia, provides that "no Candidate shall be eligible for appointment to the service who has more than two children on or after 1/6/2002".

(3.) The aggrieved Appellant approached the High Court of Judicature for Rajasthan and a Division Bench, vide the impugned Judgment, dtd. 12/10/2022, has turned down his claim on the premise that the subject-Rule, under which the Appellant has been disqualified, falls within the realm of policy and does not warrant any interference by the Court.